TAQDIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRIMINAL APPEAL NO.1537 OF 2018 : This appeal by special leave has been filed by accused Taqdir (original accused no.1) challenging the judgment and order dtd. 30/7/2018 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No.CRA-D-177-DB of 2016 (O/M).

(2.) The case of the prosecution in brief is as under:

(3.) The material recovered from eight CCTV Camera footages, hard-disk and Pendrive showed the way the incident had developed and the role played by some of the accused. As per recorded CCTV version, the incident had occurred as under:-